RAHUL KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) With consent of the parties, hearing of the matter has been done through video conferencing and there is no complaint whatsoever regarding audio and visual quality.

(2.) The instant intra-court appeal, under Clause 10 of the Letters Patent, is directed against the order/judgment dtd. 7/6/2021 passed by learned Single Judge in W.P. (S) No. 494 of 2020 whereby and whereunder the learned Single Judge, refusing to interfere with Resolution issued vide Memo No. 5562 dtd. 19/4/2017 by which it was decided by the State Government that the candidates who have secured minimum qualifying marks in their respective category shall be considered selected for Main Combined Civil Services Examination, 2016 in pursuance to Advertisement No. 23 of 2016, dismissed the writ petition.

(3.) The brief facts of the case, as per pleadings made in the writ petition, which require to be enumerated read as under: On 17/5/2015, the Jharkhand Public Service Commission (in short 'JPSC') which is the examining body for conducting competitive examination for Combined Civil Services for the State of Jharkhand, came out with notification for 6th Combined Civil Services Preliminary Examination, 2016 vide Advertisement No. 01 of 2015, which was later on cancelled and a fresh advertisement being Advertisement No. 23/2016 dtd. 6/10/2016 was published for filling up 326 vacancies.